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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Village Panchayats Act, 1959

(3)[ The names of the members falling under clause (a) of sub-section (1) shall be published by the State Election Commissioner in the prescribed manner.] [Sub-section (3) was substituted by Maharashtra 36 of 2001, Section 2]